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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in Rajasthan Land Pooling Schemes Act, 2016

(1)Any person, intending to carry out any development in any building or in or over any land after the publication of intention of land pooling scheme shall make an application in writing to the appropriate authority for permission for such development in such form and containing such particulars and accompanied by such documents as may be prescribed.